E.SUDHARSHAN Vs. STATE OF A.P.

JUDGEMENT

(1.) Sole accused in Sessions Case No.158 of 2016 on the file of the Court of IV Additional Sessions Judge, Kadapa, filed the above criminal appeal. He was tried by the learned Additional Sessions Judge under the following charges:

(2.) Gravamen of the charge is that prior to 30/12/2015 the accused used to quarrel with his wife by name Pallavi (hereinafter referred to as deceased), having developed illegal intimacy with one Muslim Woman and also demanding additional dowry from her parents. On 30/12/2015 at 5.30 a.m. the deceased quarreled with the accused and the latter caught hold of her throat and pressed with his right hand. As a result, the deceased breathed her last and in the same process, the accused handed the dead body with the help of her saree and rope to the iron rod to create a false story of suicide, to screen the evidence. Thereby the accused committed the offences punishable under Ss. 498-A, 302, and 201 of the IPC.

(3.) Learned Additional Sessions Judge convicted the accused for the offence under Sec. 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.2,000.00, in default, to undergo rigorous imprisonment for six months. Learned Additional Sessions Judge also convicted the accused for the offence under Sec. 498-A IPC and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs.1,000.00, in default, to undergo rigorous imprisonment for three months. He was further sentenced to undergo imprisonment for two years and to pay a fine of Rs.1,000.00, in default, to undergo rigorous imprisonment for two months for the offence under Sec. 201 IPC.